Supreme Court - Daily Orders
Devi Singh vs State Of M.P. on 11 March, 2014
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ITEM NO.12 REGISTRAR COURT.2 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRIMINAL APPEAL NO(s). 1528 OF 2011
BEFORE THE REGISTRAR M.K. HANJURA
DEVI SINGH AND ORS. Appellant (s)
VERSUS
STATE OF M.P. Respondent(s)
(With appln(s) for bail,suspension of sentence,bail,discharge of Advocate-
on-Record,exemption from filing O.T.,permission to file additional
documents and office report )
Date: 11/03/2014 This Appeal was called on for hearing today.
For Appellant(s)
Mr. Aftab Ali Khan,Adv.
For Respondent(s) Mr.Sunny Chaudhary,adv.
Mr. C.D. Singh,Adv.
Dr. (Mrs.) Vipin Gupta ,Adv
UPON hearing counsel the Court made the following
O R D E R
None for the appellant. Ld.counsel for the respondent is present. He has stated that he does not intend to file the additional documents. The other side may file the additional documents within three weeks.
List again on 14.04.2014.
| | |(M.K. HANJURA) | | | |Registrar | SB